Kerala High Court
Myman Aboobacker Sait Alias Babu Sait vs The Commissioner Of Police on 7 October, 2008
Bench: H.L.Dattu, A.K.Basheer
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 26248 of 2008(Y)
1. MYMAN ABOOBACKER SAIT ALIAS BABU SAIT,
... Petitioner
Vs
1. THE COMMISSIONER OF POLICE, KOCHI CITY.
... Respondent
2. THE ASSISTANT COMMISSIONER OF POLICE,
3. THE CIRCLE INSPECTOR OF POLICE,
4. THE SUB INSPECTOR OF POLICE, THOPPUMPADY
5. P.K.LATHEEF ALIAS MILI LATHEEF,
6. NAZAR.P.H, S/O.P.A.HAMSA, NEAR
7. ASLAM.P.M, S/O.MARAKKUDAM MOITHEEN,
8. P.T.JACOB ALIAS DANY, S/O.PATHROSE,
For Petitioner :SRI.P.M.ZIRAJ
For Respondent :SRI.K.A.JALEEL
The Hon'ble the Chief Justice MR.H.L.DATTU
The Hon'ble MR. Justice A.K.BASHEER
Dated :07/10/2008
O R D E R
H.L.Dattu,C.J. & A.K.Basheer, J.
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W.P.(C).No.26248 of 2008-Y
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Dated, this the 7th October, 2008
JUDGMENT
Basheer,J.
Petitioner apprehends threat to his life from respondents 5 to 8. In the counter affidavit filed by these respondents, it is stated that they have never threatened the petitioner by stating that they would burn his house and the shop. It is further stated that no attempts were made by these respondents to finish off the petitioner, "by hitting vehicle on him". The learned counsel for respondents 5 to 8 submits that these respondents will not cause any threat to the petitioner's life.
2. The above submissions are recorded and the writ petition is closed.
H.L.Dattu Chief Justice A.K.Basheer Judge vku/-